KANNAPPAN Vs. V.VARADHARAJAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order passed in I.A.No.159 of 2011 in O.S.No.7 of 2009 dated 09.12.2011 by the learned Sub Judge, Uthamapalayam.

(2.) PRECISELY and pithily, the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus:

(3.) THE learned Counsel for the revision petitioners/defendants, placing reliance on the grounds of revision, would develop his arguments, which could tersely and briefly be set out thus: